Section 45(2) in The Hyderabad Court of Wards Act, 1350 F
(2)No suit shall lie against any Government servant or any guardian, manager, or servant appointed by, and discharging his duties under, the Court, for anything done by him in good faith under this Act :Provided -(a)that any person evicted under section 32 may sue for restitution; and(b)that any person from whom rent, lease money or revenue has been recovered under section 33, may sue for recovery of the same or any part thereof.
